Sulekh Chand vs Anand Mohan Sharan, Ias, Addl Chief ...
2024 Latest Caselaw 316 P&H

Punjab-Haryana High Court

Sulekh Chand vs Anand Mohan Sharan, Ias, Addl Chief ... on 8 January, 2024

Author: Rajbir Sehrawat

Bench: Rajbir Sehrawat

2024:PHHC: 001316

IN THE HIGH COURT OF PUNJAB AND HARYANA

AT CHANDIGARH
136
COCP No.23 of 2024
in CWP No.4740 of 2014
DATE OF DECISION : 8" JANUARY, 2024
Sulekh Chand

.... Petitioner
Versus

Sh. Anand Mohan Sharan, IAS, Additional Chief Secretary to
Government of Haryana, Higher Education Department, Haryana &
another

.... Respondents

CORAM : HON'BLE MR. JUSTICE RAJBIR SEHRAWAT

RREKRKSE

Present: Mr. Sajjan Singh, Advocate for the petitioner.

3K OK OK 2

RAJBIR SEHRAWAT, J. (Oral)

1. The present petition has been filed by the petitioner under Sections 11 & 12 of the Contempt of Courts Act, 1971 read with Article 215 of the Constitution of India for violating the order dated 07.11.2022 passed by this court in CWP-4740-2014.

2. The counsel for the petitioner seeks permission to

withdrawn the present petition, with liberty to contest the order passed by

respondent No.2.

3. Dismissed as withdrawn, with liberty as aforesaid.

8" January, 2024 (RAJBIR SEHRAWAT)

'raj' JUDGE Whether speaking/reasoned: Yes No

Whether Reportable: Yes No

RAJ KUMAR

2024.01.10 17:03

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